Section 24(2) in The Administator-General's (United Provinces) Rules, 1929
(2)Notice of rejection or disallowance of a claim under Section 26, sub-section (3) of the Act, shall be given by a letter addressed to the creditor at the address given by him in his communications or other known address, and shall be served-(a) personally; or (b) on his agent; or (c) by registred post. In no event shall the funds of the estate be distributed if there be any doubt as to the sufficiency therof until the expiration of one month form the date of the service of notice under Section 26 (3).
